60B. [ Delegation of powers to principal officers of the Electrical, Public Works] [Inserted by U.P. Act No. 7 of 1949.] [* * *] [Omitted by U.P. Act No. 7 of 1953.] and Water Works Department. - The State Government may, by notification in the Official Gazette, direct that in any municipality the principal officers of the Electrical, Public Works, [* * *] [Omitted by U.P. Act No. 7 of 1953.] and Water Works Departments [and of Municipal Museum] [Inserted by U.P. Act No. 26 of 1964.] shall exercise, with reference to their departments [or Museum] [Inserted by U.P. Act No. 26 of 1964.], powers under clause (e) of sub-section (1) of Section 60, and anything done in exercise of the powers conferred under the provisions of this section shall be deemed to be thing done and power exercised by the Executive Officer.
